Gauhati High Court
Page No.# 1/5 vs The State Of Assam And Anr on 23 May, 2022
Page No.# 1/5
GAHC010086952020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Rev.P./139/2020
M/S K.S. OILS LTD. AND 6 ORS.
A COMPANY WITHIN THE MEANING OF THE COMPANIES ACT, 1956 AND
HAVING ITS REGD. OFFICE AT MORENA 476001, MADHYA PRADESH REP.
BY SRI KAPIL JHA.
2: KISHORE KUMAR GARG
S/O. LT. GACHALAL GARG
DIRECTOR
M/S K.S. OILS LTD.
3: OMPRAKASH GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
4: MOHANLAL GARG
S/O. LT. TOTARAM RAM GARG
DIRECTOR
M/S K.S. OILS LTD.
5: RAMESH GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
6: GOBINDA GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
Page No.# 2/5
7: GOPAL GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY PP, ASSAM.
2:H. C. KALITA
FOOD INSPECTOR
KAMRUP
GHY.
OFFICE OF THE JOINT DIRECTOR HEALTH SERVICE
KAMRUP
GHY
Advocate for the Petitioner : MS. S CHAKRAVARTY
Advocate for the Respondent : PP, ASSAM
Linked Case : Crl.Rev.P./152/2020
M/S K.S. OILS LTD. AND 6 ORS.
A COMPANY WITHIN THE MEANING OF THE COMPANIES ACT
1956 AND HAVING ITS REGD. OFFICE AT MORENA 476001
MADHYA PRADESH REP. BY SRI KAPIL JHA.
2: KISHORE KUMAR GARG
S/O. LT. GACHALAL GARG
DIRECTOR
M/S K.S. OILS LTD.
3: OMPRAKASH GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
4: MOHANLAL GARG
S/O. LT. TOTARAM GARG
Page No.# 3/5
DIRECTOR
M/S K.S. OILS LTD.
5: RAMESH GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
6: GOBINDA GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
7: GOPAL GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY PP
ASSAM.
2:H. C. KALITA
FOOD INSPECTOR
KAMRUP
GHY.
OFFICE OF THE JOINT DIRECTOR HEALTH SERVICE
KAMRUP
GHY.
------------
Advocate for : MS. S CHAKRAVARTY
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
Linked Case : Crl.Rev.P./151/2020
M/S K.S. OILS LTD. AND 6 ORS.
Address - A COMPANY WITHIN THE MEANING OF THE COMPANIES ACT
1956 AND HAVING ITS REGD. OFFICE AT MORENA 476001
MADHYA PRADESH REP. BY SRI KAPIL JHA.
2: KISHORE KUMAR GARG
S/O. LT. GACHALAL GARG
DIRECTOR
M/S K.S. OILS LTD.
Page No.# 4/5
3: OMPRAKASH GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
4: MOHANLAL GARG
S/O. LT. TOTARAM RAM GARG
DIRECTOR
M/S K.S. OILS LTD.
5: RAMESH GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
6: GOBINDA GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
7: GOPAL GARG
S/O. LT. TOTARAM GARG
DIRECTOR
M/S K.S. OILS LTD.
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY PP
ASSAM.
2:H. C. KALITA
FOOD INSPECTOR
KAMRUP
GHY.
OFFICE OF THE JOINT DIRECTOR HEALTH SERVICE
KAMRUP
GHY.
------------
Advocate for : MS. S CHAKRAVARTY
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
Page No.# 5/5
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 23.05.2022
Heard Ms. S. Chakravarty, learned counsel for the petitioner and also heard
Mr. P. Borthakur, learned Additional P.P. for the State respondents.
It is submitted at the Bar that service of notice upon respondent
No.2/complainant is not required in view of the judgment of this Court in the
case of Smti Bormoty Panggeng Versus State of Arunachal Pradesh
(Crl.A./205/2018), and that the service upon respondent No.1 has already
been completed and the matters may be listed for hearing.
Accordingly, it is provided that Registry shall list these matters on
26.05.2022. On that day, endeavour will be made to dispose of the same.
JUDGE
Comparing Assistant
